Section 8 in The First Statutes of Indian Institute of Technology Goa, 2017
8. Building and works committee, its powers and duties.
(1)The Building and Works Committee, hereafter referred to as `Committee', consisting of not less than five and not more than seven members as may be appointed by the Board, including Director as an ex-officio member. The committee shall also be an authority within the meaning of section 10 of the Act. The Director shall be the Chairman of the Committee.(2)The following are the powers and duties of the committee:-(a)It shall be responsible under the direction of the Board for construction of all major capital works after securing from the Board the necessary administrative approval and expenditure sanction.(b)It shall have the power to give the necessary administrative approval and expenditure sanction for minor works and works pertaining to maintenance and repairs, within the grant placed at the disposal of the Institute for the purpose.(c)It shall cause to be prepared estimates of cost of buildings and other capital works, minor works, repairs, maintenance and the like.(d)It shall be responsible for making technical scrutiny as may be considered necessary by it.(e)It shall be responsible for enlistment of suitable contractors and acceptance of tenders and shall have the power to give directions for departmental works where necessary.(f)It shall have the power to settle rates not covered by tender and settle claims and disputes with contractors.(3)The Committee shall perform such other functions in the matter of construction of buildings and development of land for the Institute as the Board may entrust to it from time to time.(4)In emergent cases the Chairman of the Committee may exercise the powers of the Committee. Such cases shall be reported by him to the Committee and the Board at the next meeting of the Committee and of the Board.(5)The Committee shall meet as often necessary but at least twice a year.(6)Three members shall form a quorum for a meeting of the Committee.(7)The provisions in these statutes regarding notices of meeting, inclusion of items in the agenda and confirmation of the minutes applicable to the meetings of the Board, shall so far as may be, be followed in connection with meeting of the Committee.(8)A copy of the minutes of every meeting of the Committee shall be sent to the Board.
